THANGARAJU Vs. GOVINDASAMY

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 12.08.2005 passed in A.S.No.50 of 2002 on the file of the Subordinate Court, Ariyalur, reversing the judgment and decree dated 28.02.2002 passed in O.S.No.231 of 1996 on the file of the Principal District Munsif Court, Ariyalur.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The defendant in O.S.No.231 of 1996 is the appellant in the second appeal.